St John'S Medical College Hospital vs State Of Karnataka Rep By The Assistant on 24 March, 2008

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Karnataka High Court

St John'S Medical College Hospital vs State Of Karnataka Rep By The Assistant on 24 March, 2008

Bench: N.K.Patil

 

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THE A CON$TlTUTiQ'5l OF mom mvm TO- DECLARE. THAT THE

A ~ ; Psrmésaea' us win LIABLE TO REGISTER AND PAY Luxuav Tax UNDER

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 _ PETiT!QN.; auasu THE ENDORSEMEIQT 01. 1.122005 Issueoxav THE

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: in 'IE3 E163 {:oua'r .3 1e.n..'..  .11.}; -1 QANGALQREW-.P.No.341 512006

 



 

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PROCEEDINGS BEFORE THE RESPONDENT. '

nus wan' 9'-srmon comma on FOR PREuMINARv__t«iEAr2Ii_¢Q{ _ii%:;_.V _ 'B' GROUP. THIS DAY, THE COURT MADE THE FOLLOWlNG: . . L' Petitioner in this has a declaration, to declare mt, notmliible to register and p..*,' !;.I2r.-...r\,r T1.-x on 'Luxuries has sought for quaahingﬂre k%¢ate§2e"?Qcaobu 2005 issued by and ihe endorsement dated I n.

dated 17"' December 2005 ' =.\§idsj'.Anna§rfur'e '¥i§p§§:*ing for respondent. heard learned mums! far /____.___.

IN THE HIGH COURT OF XARNATAKA AT BANGALORE W.'P.'No.34l H2006

3. Learned Aciditionai Government appearing for respondent. at the outset eubmittgdéit. _ the prayer sought for by petitioner does J' , Anna inlays!-inn in n sign HUI laluﬁl .l"-" I I VI"

" ﬁf utﬁ 3 ms V_ Karnataka Tax on Luxuries by it 2007 which was gazetted To substantiate the said 1myHet_tentien to the feet flL1§t.:~. appiicetton seeking iesuen§ee_V on 23"' January the T Registration authority 2008 vide Annoxure R2 in * Fornt.jii~A;,_itint1ier etttc2« *--e(3), copy of which is produced with.:Vti'tee}atement of chjccttcnc ﬁled on behalf of ' . H A II A33 *3 as get mar rmtatera ui"iul.lI mu ' " 'therefore, she submitted that, if once petitioner itself registered and received the Registration f the relief sought for by ccttttc.rtc: in. thc / /f:'°,__..

I HIGH COURT on KARNATAKA AT W.P.No.34l 5/1006 instant writ petition does not eurvlve for consideration. Hence, the writ petition ﬁled by petitioner is Iiaiiiej"

4. in the light of the eubrnieeion..4rriatie } Additional Government Advwate, ea' i be seen that, it is a fact gs: itself I..& ud ran htahni"

faﬁlﬁl.-'36 all Iuuﬁlvuu iull%- ﬂﬂhdn 2'""..s... Uﬁiilivll Eli. 3 W uliwutw Therefore, I arn§of__ msvissi;:u1s¢;s sisyss sought in th9 iﬂstﬂﬂts' consideration. byhhpetitioner is liable to be dismissed as iiavim. inﬁ'uc.-'move. Aer-ordirqgiy, it is dismissed' i. liberty is reserved to the that any luxury tax is demanded ieeiiing notice of demand, it ie very much for the petitioner to aeeaii the eem" "e by redreesing its grievance before the jurisdictional authority, as provided under the relevant V' 'provisions of the 'W and Ru! QQ $3 %r:'.._ / IN THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.No.3tll 512006 I-IIWIWLII. IIIJ

5. %Wrth these observations. the -wr%it:patiﬂon ~ petitioner is disposed of. H % _ IN THE HIGH-CQURT OFTKARNATAKA AT BANaALonE'w.p;n&.341 i

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